KHAIRUN NESSA Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Mr. A. R. Sikdar, learned counsel for the petitioner as well as Mr. J. Payeng, learned counsel representing respondent nos. 2, 3 and 4. None appears for the respondent no. 1.

(2.) Petitioner assails the order/opinion dated 30.09.2016 passed by the Foreigners' Tribunal No. 2, Goalpara in FT 2 Case No. 125/K/2016, declaring her to be a foreigner/illegal migrant of post 25.03.1971 stream. Also assailed is the order dated 09.11.2016 passed in Misc. Case No. 06/2016, whereby the petition for review of the original order dated 30.09.2016 was dismissed.

(3.) The petitioner Khairun Nessa projects one Lalchan Sheikh @ Nalchan Sheikh as her father and Ashiron Nessa @ Ashiya Khatun as her mother, both names appearing in the Voter List of 1966 (Exhibit-A) and Voter List of 1970 (Exhibit-B) of village Buduchar under 45 No. Goalpara East LAC. The Exhibit-C Voter List of 1997 of village Mujkuri Islampur under 36 No. Dudhnoi (ST) LAC was brought on record to show that her name was enrolled therein along with her husband Rajab Ali. The Voter ID Card of the petitioner of village Mujkuri Islampur was produced as Exhibit-D. To link herself to her projected father Nalchan Sheikh, she produced the Exhibit-E certificate, issued by the Secretary of Buduchar Gaon Panchayat.